Section 18(2) in Gujarat University (Amendment) Act, 1972
(2)Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this Act, each Faculty shall exercise the following powers and perform the following duties, namely:-(i)to make Regulations in consultation with the Boards of Studies concerned laying down courses of study in the Faculty;(ii)to make Regulations regarding special courses of study in the Facility;(iii)to make Regulations for the standard of passing the relevant examinations in the Faculty and for awarding classes at such examinations;(iv)to make proposals for promoting research in the subjects assigned to the Faculty;(v)to make proposal for allocating subjects to the Faculty;(vi)to make proposals for the establishment of departments, institutes of research and specialised studies, libraries, laboratories and museums concerned with the Faculty;(vii)to make proposals for the institution of professorships, readerships, lecturerships and any other posts of teachers in the Faculty and for prescribing the duties of persons occupying such posts;(viii)to make proposals for the institution of fellowships, travelling fellowships, scholarships, studentships, medals, prizes and other awards, and to make Regulations for their grant;(ix)to make Regulations for the minimum teaching work for every subject and the minimum laboratory work and any other prescribed work to be done by students for any subject in the Faculty;(x)to make Regulations prescribing the manner of granting exemption from approved courses of study in the University or in affiliated colleges for qualifying for degrees, diplomas and certificates in the Faculty;(xi)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, Statutes, Ordinances and Regulations; and(xii)generally to advise the University on all academic matters pertaining to the courses of study in the Faculty.
